J.S.P.Singh - (1.) This is an appeal against the judgment and order dated 5-9-1994 passed by IV Addl. Sessions Judge, Faizabad in Sessions Trial No. 450/1989 under Sections 394, 397 I.P.C., State versus Kameshwar convicting and sentencing him to ten years' R. I.
(2.) The brief facts of the case are that according to the prosecution story in the night of 3-1-1987 at about 1.00 a.m. in village Palia, Tekghar, P.S. Maharajganj, District-Faizabad appellant Kameshwar along with 2-3 bandits committed robbery at the house of the complainant Prahlad and Ram Kumar and while committing robbery, he fired with country made pistol hitting Bhola Yadav and Smt. Jagwanta and his associates used lathi and danda and caused injuries to Ram Kumar.
(3.) The accused was charged under Sections 394 and 397, I.P.C. separately.;